Section 29 in The Punjab Tax on Lotteries Act, 2005
29. Penalties relating to seals and for unaccounted lottery tickets.
(1)Any promoter or person, who removes, or in any way tampers with, a seal attached under the provisions of clause (f) of sub-section (1) of Section 21, shall be liable on conviction by a Court of competent jurisdiction to a fine of not less than five thousand rupees, but not exceeding fifty thousand rupees and for imprisonment for a period, not less than fifteen days, but not exceeding one year.(2)Any promoter or person, who is found to be in possession of unaccounted stock of lottery tickets under the provisions of clause (i) of sub-section (1) of Section 21, and after being given an opportunity of showing cause in writing against the imposition of a penalty, shall be liable to a penalty of five thousand rupees.(3)The power to levy the penalty under sub-section (2), shall vest with the Authorised Officer.
